High Courts13 Nov 1963
UTTAR BHARAT EXCHANGE LTD. Vs COMMISSIONER OF Income Tax, DELHI.
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 758 : (1965) 55 ITR 550
Income Tax Act, 1961 — Section 66(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1963
477 judgments · page 5 of 24
High Courts13 Nov 1963
Gopi Chand and Others Vs Smt. Bhagwani Devi
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 772
Hindu Succession Act, 1956 — Section 4, 4(1), 4(2)
High Courts12 Nov 1963Dismissed
Om Parkash and Others Vs The State
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 750
Criminal Procedure Code, 1898 (CrPC) — Section 164, 173, 173(1), 207A, 207A(6)Penal Code, 1860 (IPC) — Section 366, 376
High Courts12 Nov 1963Dismissed
Municipal Committee, Jaitu Vs Mathra Dass and Others
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0029
Court Fees Act, 1870 — Section 7(v)(b)
High Courts12 Nov 1963Allowed
Munshi Singh Vs The Sub-Divisional Magistrate, Rewari, and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 746
Punjab Security of Land Tenures Act, 1953 — Section 24A(ii)
High Courts12 Nov 1963
Munshi Singh Vs The Sub-Divisional Magistrate and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 746
Punjab Security of Land Tenures Act, 1953 — Section 24A, 24A(1), 24A(2), 56A, 5B
High Courts11 Nov 1963Allowed
Harchand Singh Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 831
Constitution of India, 1950 — Article 226Punjab security of Land Tenures Act, 1953 — Section 10A, 19A, 19B, 2(3), 2(4)
High Courts11 Nov 1963
Karam Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 742
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 18, 19, 20, 21
High Courts11 Nov 1963Allowed
Kishan Das Vs Manohar Lal and Others
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0040
Penal Code, 1860 (IPC) — Section 330
High Courts11 Nov 1963Dismissed
Hartej Bahadur Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 736
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 16, 16A, 25, 26, 7Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43, 43(1)
High Courts09 Nov 1963Allowed
Mohan Lall Aggarwal Vs Gian Singh
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 545
Delhi Rent Control Act, 1958 — Section 13, 50
High Courts08 Nov 1963
Mst. Chahi Devi and Others Vs Jita
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0050
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts08 Nov 1963Dismissed
Ganga Bishan Vs Puran Singh
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0030
High Courts08 Nov 1963
Ram Chander and Others Vs Dalip and Others
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0002
High Courts07 Nov 1963Allowed
Lajwanti Vs The Punjab State
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0039
East Punjab Urban Rent Restriction Act, 1949 — Section 4
High Courts07 Nov 1963Dismissed
Municipal Corporation of Delhi Vs Ganesh Das
Punjab And Haryana At Chandigarh · (1963) 11 P&H CK 0038
Punjab Municipal Act, 1911 — Section 86
High Courts07 Nov 1963
Didar Singh Nihala and Others Vs The State
Punjab And Haryana At Chandigarh · AIR 1964 P&H 321 : (1964) CriLJ 197
Penal Code, 1860 (IPC) — Section 300, 304, 323, 34
High Courts07 Nov 1963
Shrimati Shanti Devi Vs Satya Pal and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 289
Limitation Act, 1963 — Section 14, 2(7), 5
High Courts07 Nov 1963
Kaku Singh and Others Vs Kapur Singh and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 479 : (1964) 66 PLR 241
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts06 Nov 1963
Smt. Kishan Devi Vs Delhi Development Authority
Punjab And Haryana At Chandigarh · AIR 1964 P&H 384 : (1964) 1 ILR (P&H) 722 : (1964) 66 PLR 418
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14, 19(5), 19(6)Land Acquisition Act, 1894 — Section 9